NUTAN K V CRIMPERS Vs. TILAK RAJ KAPOOR

JUDGEMENT

(1.) By this common order I propose to dispose of the aforesaid appeals as they involve similar and common questions and as arguments advanced in the said appeals were also common.

(2.) After hearing the parties and for the reasons stated, the delay in filing all the appeals stands condoned and I proceed to dispose of the appeals on merits.

(3.) These appeals arise as against the order passed by the Additional District Judge on 29.9.97 making the awards passed by the arbitrator rules of the court and passing decrees in terms of the awards.